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[Cites 0, Cited by 0] [Section 167(4)] [Section 167] [Entire Act]

State of Chattisgarh - Subsection

Section 167(4)(e) in The Chhattisgarh Municipalities Act, 1961

(e)any transfer of, or charge on, the property attached or of any interest therein made without the written permission of the Council shall be void as against all claims of the Council enforceable under the attachment